Dr. Arun Kumar Singh vs Jai Kumar Jain
2021 Latest Caselaw 917 MP

                                             1                            SA-1418-2005
           The High Court Of Madhya Pradesh
                       SA-1418-2005
                               (DR. ARUN KUMAR SINGH Vs JAI KUMAR JAIN)

6
Gwalior, Dated : 19-03-2021
          Shri Nitin Agarwal, learned counsel for the appellant/Intervener.
          Shri Anand Bhardwaj, learned counsel for the respondent.

Heard I.A.No.704/2021, an application for withdrawal of the present appeal.

Learned counsel for the appellant prays for withdrawal of the present

appeal with liberty to approach competent Court if fresh cause of action arises.

Considering the fact mentioned in the application, permitted to withdraw.

Learned counsel for the respondent submits that the aforesaid I.A. may be allowed to withdraw at the risk of appellant.

I.A.704/2021 stands allowed. Consequently, this Second Appeal filed under Section 100 of the CPC against the judgment and decree dated 18/07/2005 passed by District Judge,

Gwalior in Civil Appeal No. 17A/2005 stands dismissed as withdrawn with the aforesaid liberty.

Certified copy as per rules.

(RAJEEV KUMAR SHRIVASTAVA) JUDGE

Monika

MONIKA SHARMA 2021.03.22 10:39:12 +05'30'